GURSHARAN SINGH Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) This petition has been filed for directing the respondents to appoint the petitioner as Physical Training Instructor against the posts reserved for the wards of Freedom Fighters.

(2.) Admittedly, Shri Ajaib Singh, grand-father of the petitioner, has been declared as a Freedom Fighter and the Government has granted pension to his widow. In response to the advertisement issued by the Departmental Selection Committee, the petitioner submitted his application on 20.1.1996. He was interviewed on 30.11.1996. He secured 41.98 marks as per the criteria laid down by the Committee. In the list declared on 31.3.1997, the petitioner's name has not been included in the category of the wards of Freedom Fighters but in the general category.

(3.) The petitioner has staled that he had applied for selection as a ward of Freedom Fighter and it is not open to the respondents to change his category. He has also stated that the last selected candidate in the category of Freedom Fighters has secured less marks than him and, therefore, a direction should be issued to the respondents to include his name in the list of the wards of Freedom Fighters and appoint him against the posts reserved for them.